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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(1) in Bihar Value Added Tax Rules, 2005

(1)The authority referred to in rule 62 shall, in the matter of a proceeding under subsection (2) of section 44, serve upon any person or a registered dealer proceeded against a notice in Form N-X, fixing a date of hearing which shall in no case be less than fifteen days from the date of issue of such notice.